High Courts16 Dec 2004Allowed
Durga Prasad (D.) through L.Rs. and Another Vs Smt. Chameli Devi and Others
Allahabad High Court · (2005) 2 AWC 1857
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64, 65
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,740 judgments · page 6 of 137
High Courts16 Dec 2004
Commissioner of Income Tax Vs Ratna Sugar Mills Co. Ltd.
Allahabad High Court · (2007) 158 TAXMAN 92
Income Tax Act, 1961 — Section 256
High Courts16 Dec 2004Dismissed
State of U.P. Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (2005) 5 AWC 3924 : (2005) 104 FLR 983 : (2003) 1 UPLBEC 68
Uttar Pradesh Industrial Disputes Act, 1947 — Section 17B, 6N
High Courts15 Dec 2004Allowed
Municipal Board Vs Sri Shant Narain Pandey and Asstt. Labour Commissioner and Competent Authority (under the Payment of Wages Act, 1936)
Allahabad High Court · (2005) 5 AWC 4753 : (2005) 2 ESC 1286 : (2005) 105 FLR 470 : (2005) 2 LLJ 919
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15(2), 15(3), 17
High Courts15 Dec 2004
Dr. Mohammed Usman Khan and Others Vs Registrar, Firms, Societies and Chits and Others
Allahabad High Court · AIR 2005 All 121 : (2005) 3 AWC 2324 : (2005) 2 UPLBEC 1358
Societies Registration Act, 1860 — Section 24, 25(1), 25(2)
High Courts15 Dec 2004Disposed Of
Rajendra Prasad Garg Vs State of U.P., Sunil Bansal and Mohan Lal
Allahabad High Court · (2004) 12 AHC CK 0196
High Courts15 Dec 2004Allowed
Tarkeshwar Nath Pathak Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4142 : (2005) 1 ESC 671 : (2005) 2 UPLBEC 1301
Constitution of India, 1950 — Article 14, 16
High Courts15 Dec 2004Disposed Of
Mohd. Usman Khan and Ors.; Committee of Management,Jamia Urdu,Aligarh and Anr.; Mohd.Usman Khan; Syed Anwar Saeed and Anr.; Abad Hasan Khan and An Vs Registrar,Firms,Societies & Chits,U.P.Lucknow & Ors.; State of U.P.& Ors.; Deputy Registrar,Firms,Societies & Chits,Agra & Anr.
Allahabad High Court · (2004) 12 AHC CK 0143
Societies Registration Act, 1860 — Section 25
High Courts15 Dec 2004
Sri Nath Suresh Chand Ram Naresh Vs Commissioner of Income Tax
Allahabad High Court · (2005) 196 CTR 416 : (2006) 280 ITR 396 : (2005) 145 TAXMAN 186
Income Tax Act, 1922 — Section 2(31), 22, 34Income Tax Act, 1961 — Section 139(2), 147, 148, 151, 171
High Courts15 Dec 2004
Cevera Sehkari Avas Samiti Ltd. Vs Charan Singh and Others
Allahabad High Court · (2005) 3 AWC 2366 : (2005) 2 AWC 2366
Constitution of India, 1950 — Article 252Contract Act, 1872 — Section 23, 63Limitation Act, 1963 — Article 54
High Courts15 Dec 2004
Asha Ram and Nanhe Vs State of U.P.
Allahabad High Court · (2004) 12 AHC CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 482Penal Code, 1860 (IPC) — Section 307, 323, 324
High Courts15 Dec 2004
Ajai Shanker Pandey Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 5 AWC 3951
Allahabad High Court Rules, 1952 — Rule 2Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 31
High Courts15 Dec 2004
Irshad (in Jail) Vs State of U.P. and Others
Allahabad High Court · (2005) 1 ACR 759
Criminal Law (Amendment) Act, 1932 — Section 7National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 201, 302, 364, 427
High Courts15 Dec 2004Dismissed
Subodh Agarwal and Others Vs State of U.P. and Others
Allahabad High Court · (2005) CriLJ 1396
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 200, 210, 210(1)Dowry Prohibition Act, 1961 — Section 3, 4
High Courts14 Dec 2004Dismissed
Ganga Ram Singh Vs Suresh Chand Mishra
Allahabad High Court · (2005) 1 ARC 411
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts14 Dec 2004Dismissed
Sanjeev Kumar Jaiswal Vs Vice-Chancellor, Mahatma Gandhi Kashi Vidyapith (University) and Others
Allahabad High Court · (2005) 5 AWC 4105 : (2005) 1 ESC 679 : (2005) 2 UPLBEC 1583
Constitution of India, 1950 — Article 226
High Courts14 Dec 2004Dismissed
M.K. Electronics Ltd. and Another Vs Additional Prescribed Authority and Others
Allahabad High Court · (2005) 1 ARC 271
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts14 Dec 2004
Harbans Lal and Sons Vs Commissioner of Income Tax
Allahabad High Court · (2006) 154 TAXMAN 157
Income Tax Act, 1961 — Section 256, 35B
High Courts14 Dec 2004Dismissed
Shivnath Vs A.D.J. (Court No. 4) and Others
Allahabad High Court · (2005) 1 AWC 808 : (2005) 98 RD 412 : (2005) 1 RD 412
Forest Act, 1927 — Section 20, 4, 6, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4F), 157, 158Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 138
High Courts14 Dec 2004Allowed
Rohit Rastogi (Shri) (Since deceased) and Another Vs Vth Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 240 : (2005) 2 AWC 1917
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106